Calcutta High Court (Appellete Side)
Sk. Azad Ali vs Sk. Razzak Ali & Anr on 7 June, 2022
07.06.2022 SL No.56 Court No.8 (gc) SAT 389 of 2018 Sk. Azad Ali Vs. Sk. Razzak Ali & Anr.
In view of the communication dated 25th April, 2022 from the learned Civil Judge (Senior Division), Haldia, Purba Medinipur, the time to remove the defects and forwarding the L.C.R. to this Court is extended by four weeks from the date of communication of this order.
This order shall be immediately communicated by the Registrar Administration (L&OM) to the learned Civil Judge (Senior Division), Haldia, Purba Medinipur for compliance.
(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)